BASUDEO MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Statement/Fardbeyan of one Rakesh Kumar informant of the case has been made basis for the F. I. R. which, in brief, is that his sister Indu Devi aged years was married three years ago with accused appellant Madhvendra mahto according to Hindu rite and rituals. She went her matrimonial home. Husband and father-in-law of the deceased Indu Devi were making demand of one Hero Honda Motorcycle for which assurance only was being given by informant s father. For non-fulfilment of demand of dowry she was put under torture by the husband and her father-in-law. Demand and torture was being narrated by the deceased Indu Devi also. Panchaities conducted at several occasions resulted into assurance to keep her with all O. K.

(2.) Further prosecution case is that two days earlier to the incident the deceased Indu Devi had come to her parents at the occasion of Raksha Bandhan and after performing the work of Raksha Bandhan she was taken to her matrimonial home by her brother. Her husband and father-in-law abused her brother saying why he had brought her sister. Accused appellant Daulatia Devi Fua of the husband abused and assaulted her also. Informant also was attacked when he protested the assault his sister. Villagers were called on his behalf then only the victim girl could be saved.

(3.) At the occasion of Mahaviri Jhanda there was programme of dance in the night and after watching the dance programme when the informant came in the night to deceased s house, he was requested by in-laws of her sister to sleep in the house of one Sunil Mahto. In the morning at the house of Sunil Mahto, informant was informed by accused Madhvendar Mahto that his sister had left the house in the night. She was searched and he came to know that the dead body of his sister was kept secret. Matter was informed to informant s family members and Police and dead body was recovered from Goraha house.